Section 238(2) in Kolkata Municipal Corporation Act, 1980
(2)The supply of water for domestic purposes under this Act shall not be deemed to include any supply(a)for washing of animals kept for sale or hire, or(b)for such trade, manufacture or business as may be determined by the Mayor-in-Council, or(c)for fountains or swimming baths, or(d)for watering gardens or streets, or(e)for any ornamental or mechanical purpose, or (t) for building purposes, or(g)for flushing purpose other than the purpose of flushing privies in bustees, or(h)for washing cars, carriages and [other vehicles, or] [Substituted by section 3(1) of the Calcutta Municipal Corporation (Amendment) Act, 1994 (West Bengal Act 32 of 1994), w.e.f. 11.5.1994, for the words other vehicles] [(i) to any institutional building, assembly building, business building, mercantile building, industrial building, storage building or hazardous building, referred to in sub-clause (c), sub-clause (d), sub-clause (e), sub-clause (t), sub-clause (g); sub-clause (h), or sub-clause (1), as the case may be, of clause (2) of section 390, or to any part of any such building, other than that used as a residential building or educational building within the meaning of sub-clause (a) or sub-clause (b), as the case may be, of clause (2) of section 390 :] [Clause (i) inserted by section. ibid w.e.f. 11.5.1994.]Provided that in. case of emergency, wholesome water may be used for extinguishing fire.
